Section 11(4) in The Orissa Co-operative Societies Act, 1962
(4)An amendment of Bye-Laws of a Society changing the form or extent of its liability shall not be registered or take effect until, either -(a)the assent thereto of all members and creditors has been obtained; or(b)all claims of members and creditors who exercise the option referred to in Sub-section (2) within the period specified therein have been met in full.
